KRISHAN KUMAR JHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been directed at the instance of appellantaccused, against the verdict of conviction dtd. 4/6/2010, and, order of sentence dtd. 7/6/2010, rendered by the learned Additional Sessions Judge, Ambala, in case FIR No. 27 dtd. 1/2/2009, registered under Ss. 201302 of IPC, at Police Station Baldev Nagar, District Ambala, whereby he has been convicted for the offence punishable under Ss. 201 and 302 of IPC, and, has been awarded sentence as under-

(2.) The prosecution agency was set into motion upon receipt of a telephonic message in the police station on 1/2/2009, at about 0340 p.m., to the effect that a bundle of cloth is lying under the culvert of dirty drain, behind Motor Market, whereupon, SHO Suraj Bhan along with his co-officials reached at the spot. The bundle of cloth was taken out from the culvert and upon checking the same, a decomposed female dead body was found wrapped in it. One Surjit Singh Bhangu (PW6), who passed the above information, was found present at the spot and he got recorded his statement, Ex.P7, the contents of which reads as under-

(3.) The Scene of Crime Team was called at the spot. Photographs of the dead body were clicked from different angles. The Scene of Crime Team collected sample of water, in a bottle, from the culvert of dirty drain, where dead body was recovered. The bottle containing sample of water and the bed sheet, in which dead body was wrapped, were converted into parcels, which became sealed with seal bearing impression 'SB' and these parcels were taken into possession vide recovery memo, Ex.P8. Thereafter, the inquest proceeding, Ex.P14, qua dead body, under Sec. 174 Cr.P.C., was conducted. The rough site plan, Ex.P15, with marginal notes was prepared by SHO Suraj Bhan (Initial Investigation Officer), who was examined as PW8 by the prosecution.